Section 21 in The Orissa Public Demands Recovery Act, 1962
21. Evidence to be adduced.
- The claimant or objector must adduce evidence to show that -(a)in the case of immovable property at the date of the service of the notice under Section 6, or(b)in the case of movable property at the date of attachment, he had some interest in, or was possessed of, the property attached.
